Section 7(1) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
(1)Every notification to be published by a receiver under section 397 of the Act shall be in the form set out in the Fourth Schedule. Every such notification shall b issued within forty eight hours of taking possession of the wreck and be displayed on the notice board in the office of the! receiver for not less than fourteen days. A copy of every such notification shall be sent to the principal officer.
